(5)A record of all cases of accident and sickness treated at the room shall be kept separately and produced to the Inspector or Certifying Surgeon when required.Explanation. - For the purposes of this rule, "qualified medical practitioner" means a person holding a qualification granted by an Authority specified in the Schedule to the Indian Medical Degrees Act, 1916, or in the Schedule to the Indian Medical Council Act, 1956.]Rules 77 to 82 prescribed under Section 46
